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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(ii) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(ii)If at any time the consumer is found adopting any appliance or using the energy supplied to him for any purpose other than the purpose for which it was supplied or dealing with it in any manner so as to unduly or improperly interfere with the efficient supply of energy to any other person by the supplier, the supplier may without prejudice' to its other rights under the agreement or under these regulations or under the provisions of the Electricity Act. disconnect the supply without any notice.